Section 11(2) in Assam Opium Prohibition Act, 1947
(2)Order to be made. - When a Magistrate acting under sub-section (1) deems it necessary to require any person to show cause under it he shall make an order in writing, setting forth the substance of the information received, the amount of the bond to be executed, the term for which it is to be in force, and the number, character and class of sureties required.
